Section 2(o) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

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State of Himachal Pradesh - Subsection

Section 2(o) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(o)"premises" means any land occupied by any building or part of a building and includes, -

(i)the garden, grounds and out-houses, if any, appertaining to such building or part of a building; and

(ii)any fitting affixed to such building or part of a building for the more beneficial enjoyment thereof;